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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Chattisgarh - Subsection

Section 9(3) in Pandit Sundar Lal Sharma (Open) University Chhattisgarh Adhiniyam, 2004

(3)For constituting the committee under sub-section (2), the Kuladhipati shall, six months before the expiry of the terms of Kulpati, call upon the Executive Council and the Speaker of the Chhattisgarh Legislative Assembly to choose their nominees and if any or both of them fail to do so within one month of the receipt of the Kuladhipati's communication in this regard, the Kuladhipati may further, nominate any one or both the persons as the case may be.